AMRIK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY virtue of the present revision petition, Amrik Singh petitioner assails the judgment of the learned Additional Sessions Judge, Ludhiana dated 13.7.1988 and that of the learned Judicial Magistrate Ist Class, Jagraon dated 21.11.1987. The learned Judicial Magistrate Jagraon held the petitioner guilty of offence punishable under Section 61(1)(a) of the Punjab Excise Act. He was directed to undergo rigorous imprisonment for seven months and to pay a fine of Rs. 1,200/- and in default payment of fine, to undergo rigorous imprisonment for two months. The appeal filed by the petitioner was dismissed by the learned Additional Sessions Judge, Ludhiana.

(2.) THE relevant facts in brief are that the petitioner was apprehended by a police party headed by Head Constable Sarabjit Singh on suspicion on 13.3.1984 and a tube containing illicit liquor was recovered from his possession. A simple of 180 Mls. was drawn and the remaining liquor on measurement came to be 70 bottles of 750 Mls. each. The investigation in the case was completed and the petitioner was challaned.

(3.) I have heard Shri Anmol Rattan Sidhu, Assistant Advocate General Punjab and perused the paper book.